Section 89(1) in The Maharashtra Value Added Tax Act, 2002
(1)Where an Eligibility Certificate has been recommended to an Eligible Unit by the implementing agency under any of the Package Scheme of Incentives declared by the State Government, such Eligible Unit may apply for grant of [Certificate of Entitlement or, as the case may be, Identification Certificate] [These words were substituted for the words 'Certificate of Entitlement' by Maharashtra 7 of 2011, Section 3(i), (w.e.f. 10-3-2011).] to the Commissioner.
